HCMONTHLY CASE LAW ARCHIVE
Read 37 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in April 2026, covering key rulings, legal principles and case law.
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The petitioner, a sole proprietorship owned by a Kashmiri Pandit, operated a registered small-scale industrial unit at Shed No. 5, Bagh-i-Ali Mardan Khan Industrial Area, Srinagar
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The petitioner, a sole proprietorship concern of Sh. K. L. Ambardar, was a registered small-scale industrial (SSI) unit allotted Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978.
3 MIN READ→
The petitioner, a sole proprietorship owned by a Kashmiri Pandit, was a registered small-scale industrial unit allotted Shed No. 5 at the Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978
3 MIN READ→
The Petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit migrant, was originally allotted Industrial Shed No. 5 in Srinagar in 1978.
3 MIN READ→
The petitioner, a sole proprietorship owned by Sh. K. L. Ambardar, was a registered small-scale industrial unit situated in Srinagar
3 MIN READ→
The petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit, was originally allotted Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978
3 MIN READ→
The petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit, was originally allotted Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978
3 MIN READ→
The Petitioner, a registered Small Scale Industrial (SSI) unit owned by a Kashmiri Pandit migrant, was originally allotted Industrial Shed No. 5 at Bagh-i-Ali Mardan Khan, Srinagar, in 1978
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The petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit, was originally allotted Shed No. 5 at the Bagh-i-Ali Mardan Khan Industrial Area, Srinagar
3 MIN READ→
The petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit (Sh. K. L. Ambardar), was allotted Shed No. 5 at the Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978.
3 MIN READ→
The Petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit, was allotted Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978
3 MIN READ→
The Petitioner, a registered small-scale industrial (SSI) unit, was the allottee of Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, starting in 1978
3 MIN READ→
The Petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit, was originally allotted Shed No. 5 in Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978
3 MIN READ→
The petitioner, a registered small-scale industrial unit owned by a Kashmiri Pandit (Sh. K. L. Ambardar), was allotted Shed No. 5 at Bagh-i-Ali Mardan Khan Industrial Area, Srinagar, in 1978.
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The petitioner filed a criminal complaint alleging that Respondents No. 1 and 2, in conspiracy with Respondent No. 3 (an auto driver), committed theft by breaking a wall of his shop and removing articles on 05.09.2021
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The petitioner was arrested on 29.09.2020 after the Narcotics Control Bureau (NCB) recovered 5.4 kgs of Charas (commercial quantity) from his possession at Parmandal Morh, Jammu
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The Appellant executed site-enabling works for a Sewage Treatment Plant for Respondent No. 1, claiming an outstanding balance of ₹96.00 lakhs
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The dispute involves land under Survey No. 771/33 in Village Kundorarian, Jammu.
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The petitioners, serving as a Branch Manager and a Zonal Head of the Jammu and Kashmir Bank Ltd., challenged a criminal complaint and the subsequent order dated 27.10.2018 passed by the Chief Judicial Magistrate (CJM)...
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The petitioner, an industrial unit manufacturing Tor Steel and TMT Bars, commenced commercial production in 2005 and undertook substantial expansion in 2015
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The Petitioner, a registered ‘A’ Class contractor, was allotted road restoration contracts in September 2014 following damage caused by heavy rains and flash floods
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The petitioners are residents of Village Movalkote whose private lands, houses, and shops were acquired for the construction of the Sangaldan-Kanthan Bye-pass road under the NABARD scheme
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The petitioner is the successor-in-interest of Suchet Singh, a displaced person from Pakistan-Occupied Kashmir who was allotted 3 kanals and 16 marlas of evacuee property (Khasra No. 234 min) in Tehsil Marh, Jammu
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The respondents, members of the minority community who migrated from the Kashmir Valley to Jammu, owned land measuring 9 Kanals 4 Marlas in District Shopian
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The subject land (17 kanals 12 marlas) was originally held by one Budha Ram as a protected tenant
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The appellant was arrested on July 26, 2020, in connection with FIR No. 42/2020 for offences under Sections 17, 18, 20, 21, 38, and 40 of the Unlawful Activities (Prevention) Act, 1967 (UAPA).
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The respondent, Hans Raj, initiated proceedings under Section 145 of the J CrPC regarding land measuring 1 Kanal 13 Marlas (Survey No. 35) and 4 Kanal 2 Marlas (Survey No. 36) at Barnai, Jammu, alleging long-term cult...
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In May 2005, the petitioner was posted as SDPO, R S Pura, during an investigation into the mysterious death of one Indu Rani
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The applicant, Directorate of Enforcement (ED), sought the cancellation of regular bail granted to the respondents by the Special Judge Anticorruption (CBI cases), Jammu, vide order dated 26.11.2024
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The petitioner, a Special Assistant to the Chairman of the J&K Legislative Council, was accused in 2006 of submitting a fake matriculation certificate to misrepresent his date of birth (DOB) as 1975 instead of 1973
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Through five consolidated petitions under Section 482 of the CrPC, the petitioners challenged criminal complaints and summoning orders for offences under Section 18(a)(i) read with Section 27(d) of the Drugs and Cosme...
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The petitioner, a former Naib Tehsildar in the General Record Room, Jammu (2009–2012), was accused of conspiring with a Patwari (co-accused Riaz Ahmed) to tamper with revenue records (Khasra No. 127/1) to confer undue...
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The petitioners claimed continuous physical possession of 23 kanals and 07 marlas of land in Village Najla Chak for over three decades, leading to the attestation of Sehat Kasht Mutation No. 40 in 2007
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The petitioner, a member of the District Development Council, sought pre-arrest bail after her application was rejected by the Trial Court on 21.01.2026
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The petitioner, an undertrial prisoner, was arrested on March 8, 2017, following an FIR (No. 40/2017) alleging he shot and killed Karamjit Singh outside a Gurudwara in Phinder.
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The case involves two petitions challenging an order dated 15.12.2012 by the Principal Sessions Judge, Jammu, which framed charges against the petitioners under Sections 419, 420, 468, 120-B of the Ranbir Penal Code (...
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The appellant filed a civil suit for specific performance under the Specific Relief Act, 1963, regarding an Agreement to Sell (dated 18.11.2019) for a restaurant named “BSJ”.
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